Ashraful Islam vs The State Of Assam
2025 Latest Caselaw 9719 Gua

Gauhati High Court

Ashraful Islam vs The State Of Assam on 18 December, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

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GAHC010259502025




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                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                   Case No. : Crl.A./445/2025

            ASHRAFUL ISLAM
            S/O ASMOT ALI RESIDENT OF VILL. SALKATA CHINABARI P.S. AND P.O.
            FAKIRGANJ DIST. DHUBRI, ASSAM PIN-783330



            VERSUS

            THE STATE OF ASSAM
            REP BY THE PP ASSAM



Advocate for the Petitioner   : DARAK ULLAH, SABRISH AHMED,MS. S D HUSSAIN,MS A
HUSSAIN

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                            ORDER

18.12.2025

Heard Mr. D. Ullah, learned counsel for the appellant and Mr. M.P. Goswami, learned Additional Public Prosecutor, Assam for the respondent State.

This criminal appeal is directed against a Judgment and Order dated 27.10.2025 passed by the Court of learned Special Judge [Additional], Dhubri ['the Special Court', for short] in Special Case no. 333/2023. By the Judgment and Order dated 27.10.2025, the Special Court Page No.# 2/2

has convicted the accused-appellant under Section 22[c] of the NDPS Act and he has been sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 1,00,000/-, in default of payment of fine, to undergo rigorous imprisonment for another one year.

The criminal appeal is admitted for hearing.

Let the TCR be called for.

Issue notice, returnable on 13.02.2026.

As Mr. Goswami, learned Additional Public Prosecutor has appeared and accepted notice on behalf of the respondent, issuance of formal notice to the respondent is dispensed with. The learned counsel for the appellant shall furnish an extra copy of the memo of appeal along with the annexures to Mr. Goswami within 2 [two] working days from today.

List the case on 13.02.2026.

JUDGE

Comparing Assistant